BHAGIRATH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) G.D. Saxena, J. This revision petition under Section 397/401 of the Code of Criminal Procedure 1973 has been filed against an order dated 18th November 2011 in Sessions Case No. 5/2011 by the Additional Judge to the Court of First Additional Sessions Judge, Jora, district Morena framing thereby charges against the accused for commission of offence punishable under Section 306 of I.P.C.

(2.) THE facts, in short, just for the decision of this case is that on 9th August 2010 at about 1-20 p.m., at Police Station Jora, the complainant Rakesh lodged the report to the effect that his cousin brother Badam Singh committed suicide and died after hanging himself from a tree, situated in the agricultural field. On his report, a Dehati Nalish was written. After inquiry, the FIR was lodged and the investigation was set in motion. After investigation the charge-sheet for offences under Section 306/34 of I.P.C. was filed against the petitioners/accused. After committal to sessions court, the charges have been framed against the petitioners by the order impugned, hence, this revision.

(3.) HEARD the learned counsel for the parties and also perused the case-diary and the law governing the situation.